Section 81(3) in Haryana Urban Development Authority Act, 1977
(3)On the receipt of an application for permission under sub-section (1), the Vice-Chairman after making such enquiry as he considers necessary in relation to any matter specified in clause (d) of sub-section (2) of Section 74 or in relation to any other matter, shall by order in writing either grant the permission, subject to such conditions, if any, as may be specified in the order or refuse to grant such permission :Provided that such a permission will not entitle the person to change the use of land unless the said permission has been granted by the State Government under sub-section (1) of Section 82 of the site allotted/transferred by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under Section 84 :Provided further that before making an order refusing such permission, the applicant shall be given a reasonable opportunity to show cause why the permission should not be refused :Provided further that the Vice-Chairman may before, passing any order on such application give an opportunity to the applicant to make any correction therein or to supply any further particulars of document or to make good any deficiency in the requisite fee with a view to bringing it in conformity with the relevant rules or regulations or bye-laws.
